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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Animal Preservation Act, 1958

(1)Any person aggrieved by the refusal of a competent authority to grant a certificate under section 4 may, within fifteen days from the date of communication to him of such refusal, appeal to the Government against the order of refusal and the Government may pass such order thereon as they think fit.